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[Cites 0, Cited by 10] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Motor Vehicles Act, 1988

(4)If a driving licence in relation to a particular class or description of motor vehicles is suspended under sub-section (1), the person holding such licence shall be debarred from holding or obtaining any licence to drive such particular class or description of motor vehicles so long as the suspension of the driving licence remains in force.